SOUNDARAPANDIAN MATCH WORKS Vs. M JAYARAMA CHETTY

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned District Judge, Srivilliputhur, in O.S. No. 58 of 1999. The plaintiff is the appellant before this Court. Even though miscellaneous petitions were posted for hearing, since the prayer as well as the arguments in the petitions as well as the appeal being the same, at the request of both sides the appeal itself had been taken up for disposal and heard.

(2.) THE suit had been filed for the following reliefs by the plaintiff :

(3.) THE Trial Court on a consideration of the said contentions and the evidence framed the following issues for trial.